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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(3)(a) in The Gujarat Water Supply and Sewerage Board Act, 1978

(a)The accounts of the Board shall be audited by such Auditor, in such manner and at such times, as the State Government majr, by general or special order, direct.